Section 43A(3) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(3)Any installment or part of an installment of rent not duly paid at or before the time when if falls due shall be deemed to be an arrear:Provided that where rent is payable to the State Government, any installment or part of an installment not duly paid at or before the time when it falls due shall be deemed to be an arrear only at the end of the agricultural year.
